STATE OF GUJARAT Vs. N M KHAN

JUDGEMENT

(1.) The State, being aggrieved by the decision of the learned single Judge in Special Civil Application No. 1309 of 1979 decided on 13-4-1981 has preferred this appeal.

(2.) The respondent herein was appointed as Stenographer Gr. II on 17-12-1978 on probation for a period of one year. However, as the services, rendered by the respondent were found unsatisfactory, the services of the respondent were terminated by an order dated 2-4-1979.

(3.) The respondent being aggrieved by the said order of termination preferred aforesaid Special Civil Application. The State filed affidavit-in-reply in which the State had given necessary details that the original petitioner-respondent herein - was irregular in attendance of his duties and was frequently availing the benefit of casual leave and on several occasions without report being submitted to the office was remaining absent. By giving details, it was pointed out in the affidavit that the respondent herein was continuously irregular who did not even care to submit the leave report and the services of the respondent were not found even satisfactory. It is in this background that the order terminating the services of the respondent came to be passed on 2-4-1979. It is further pointed out that during the period of probation as the services of the respondent were found not satisfactory, the impugned order came to be passed.